Delhi High Court - Orders
Mmtc Limited vs M/S Valency International Trading Pte. ... on 28 July, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 191/2018 & I.As. 4866/2023, 8536/2023
MMTC LIMITED .....Petitioner
Through: Mr. Ratan Kumar Singh, Sr.
Advocate with Mr. Praveen Kumar Jain, Ms.
Rashmi Kumari, Mr. Yash Chauhan and Mr.
Aditya Rathi, Advocates with Mr. Pankaj Kumar,
Mr. Goutam Mitra and Mr. Manoj Kumar Gautam,
Sr. Managers.
versus
M/S VALENCY INTERNATIONAL TRADING PTE. LTD.
.....Respondent
Through: Mr. Sameer Jain, Ms. Jayashree
Parinav and Ms. Aastha Sharma, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 28.07.2025
1. Mr. Ratan Kumar Singh, learned Senior Counsel for the Petitioner submits that the impugned award is vitiated inter alia on the ground that the learned Arbitrator did not give disclosure as required under Section 12 of Arbitration and Conciliation Act, 1996 ('1996 Act').
2. From the petition, it is evident that this objection was neither taken during the arbitral proceedings nor is pleaded as a ground in the petition. This becomes relevant on account of the fact that Respondent seriously disputes this position and the original arbitral record seems to have been misplaced.
O.M.P. (COMM) 191/2018 Page 1 of 2This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/08/2025 at 22:31:41
3. In light of the aforesaid, learned Senior Counsel seeks an adjournment to address further arguments.
4. List on 15.12.2025.
JYOTI SINGH, J JULY 28, 2025 S.Sharma/Shivam O.M.P. (COMM) 191/2018 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/08/2025 at 22:31:41